S SANTHANA SELVARAJ Vs. JAFFAR KHAN

JUDGEMENT

(1.) THE petitioner is the tenant. THE respondents have been impleaded as parties to the R.C.A. No. 153 of 1989. THEy purchased the building from the original owner, the landlord of the petitioner herein. After impleading, the respondents filed applications I.A.Nos.385 and 386 of 1996 to adduce additional evidence. THE Appellate Authority has allowed those applications by order dated 2.1.1997. Aggrieved by the same, the revision has been filed by the petitioner herein.

(2.) COUNSEL for the petitioner contended with regard to the maintainability of the rent control appeal by the petitioners herein. I do not think, it is necessary at this stage, to go into the maintainability of the appeal before the Rent Control Appellate Authority by the respondents herein.